Section 45A in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
45A. [ Power to regulate manufacture and preparation of articles based on forest produce. [Inserted by Act XXIV of 1997, section 29.]
- The Government may make rules-(a)to provide for the establishment and regulation by licence, permit or otherwise and the payment of fees therefor, of units including the factories or industries engaged in the consumption of forest produce i. e. brick kilns and stone crushers or manufacture or preparation of the following articles(i)Katha (catechu) or kutch out of Khairwood ;(ii)resin, turpentine and other products out of resin ;(iii)plywood, veneer and wood panel products;(iv)preparation of match boxes and match splints ;(v)boxes including packing cases made out of wood ;(vi)furniture items and cots made out of wood ;(vii)lime stone and gypsum ;(viii)such other articles based on forest produce as the Government may, by notification in the Government Gazette, from time to time, specify;(b)to provide for the regulation by licence, permit or otherwise of procurement of raw material for the preparation of articles mentioned in clause (a), the payment and deposit of fees therefor and for the compliance of the condition thereof, the forfeiture of the fees so deposited or any part thereof for contraventions of any such conditions and adjudication of such forfeiture by such authority as the Government may by notification, specify.(2)The Government may prescribe as penalties for the contravention of any rules made under this section, imprisonment for a term which may extend to two years but shall not be less than three months and with fine which may extend to six thousand rupees but shall not be less than one thousand rupees.]
